(1)Restriction on manufacture - The Ammonium Nitrate shall not be manufactured at any place other than the place indicated in the licence.(2)Restriction on storage and conversion; - (a) The Ammonium Nitrate storehouse shall not be located in populated areas.(b)No Ammonium Nitrate shall be converted at any place except at converter's premises duly licensed.(c)No person shall extract Ammonium Nitrate from any fertilizer including by any chemical or physical process.(3)Restriction on stevedoring, bagging and possession for sale or use - (a) No person shall undertake stevedoring, bagging and possession for sale or use Ammonium Nitrate except under conditions of a licence granted under these rules at a licensed store house as specified therein;(b)No person shall store, process, deliver, receive, handle or transport any Ammonium Nitrate contaminated fully or partially with any organic material, metal powder or scraps, or sulphur, phosphorous etc.(4)Restriction on import or export - (a) No person shall import or export any Ammonium Nitrate except under and in accordance with the conditions of licence granted under these rules;(b)No Ammonium Nitrate shall be imported or exported except at its ports notified by the Central Government.(c)The Ammonium Nitrate shall not be imported into India by Sea except through the ports which are duly approved for this purpose by the Ministry of Shipping and Transport, Government of India, in consultation with the Chief Controller and declared as Customs Ports by the Commissioner of Customs.(d)The Ammonium Nitrate imported into India by sea shall not be stored in the port.(5)Restriction on transport - (a) The Ammonium Nitrate shall not be transported with any other explosives, inflammable substances, oil, gases, carbonaceous matter, etc.(b)No Ammonium Nitrate shall be transported in any carriage vessel plying for or carrying passengers on hire.(6)Restriction on delivery or dispatch - (a) No person shall deliver or dispatch any Ammonium Nitrate to anyone other than a person who-(i)is the holder of a licence to possess the Ammonium Nitrate or the agent of a holder of such a licence duly authorised by him in writing on his behalf; or(ii)is entitled under these rules to possess the Ammonium Nitrate without a licence.(b)The Ammonium Nitrate so delivered or dispatched shall in no case exceed the quantity at any point of time for which the person is holding a licence under these rules.(c)No person shall receive Ammonium Nitrate from any person other than the holder of a licence granted under these rules.(7)Restriction on handling Ammonium Nitrate. - No person shall handle or cause to be handled any ammonium Nitrate between the hours of sunset and sunrise:Provided that nothing in this rule shall apply to handling of Ammonium Nitrate during the dark hours if proper illumination is provided in the area and the place is guarded.(8)Restriction on employment of children, intoxicated persons and certain other persons. - No person shall employ, allow or engage a persona) who is below the age of eighteen years; orb) who is in a state of intoxication; orc) who is mentally or physically challenged,for manufacture, conversion, bagging, storage, sale, loading, unloading or transport of Ammonium Nitrate or to enter any premises permitted under these rules.(9)Restriction on toxic, corrosive, dangerous or flammable substances. - No toxic, corrosive or flammable or otherwise dangerous substances such as carbonaceous matter, reducing agents, petroleum, carbide of calcium, compressed gases or any other chemical which may react with Ammonium Nitrate in a manner that may result in an explosion shall be allowed in the premises meant for manufacture, conversion, bagging, storage, import, export, transport or handling of Ammonium Nitrate.(10)Restriction on use. - Ammonium Nitrate shall not be used for blasting either alone or in combination with other ingredients unless permitted under the Explosives Rules, 2008.
